SANJAY KUMAR SINHA,SAMASTIPUR vs. ITO, WARD- 3 (3), SAMASTIPUR

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ITA 435/PAT/2025Status: DisposedITAT Patna28 November 2025AY 2015-162 pages

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Income Tax Appellate Tribunal, “PATNA” BENCH, PATNA

Before: SHRI DUVVURU RL REDDY, VP & SHRI RAJESH KUMAR, AM

For Respondent: Shri Ashwani Kr. Singal, DR
Hearing: 28.11.2025Pronounced: 28.11.2025
1.

This is an appeal preferred by the assessee against the order of the Commissioner of Income-tax (Appeals), Addl/JCIT(A), Panaji(hereinafter referred to as the “Ld. CIT(A)”] dated 30.07.2025 for the AY 2015-16.

2.

None appeared on behalf of the assessee. An adjournment petition was filed, which is denied as this is an ex-parte order before the learned CIT (A), hence, we decide the same with the help of learned Departmental Representative.

2.1. We after hearing the learned DR and perusing the material available on record, we find that apparently this appeal was decided ex-parte before the learned CIT (A). We note that despite numerous

3.

In the result, the appeal of the assessee is allowed for statistical purposes.

Order pronounced in the open court on 28.11.2025.

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